PRALHAD BHAURAO THALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the learned Advocates for the respective parties, heard finally at the state of admission.

(3.) By the present petition, the petitioner challenges penalty of compulsory retirement imposed upon him vide order dtd. 26/11/2013, after being found guilty in the disciplinary proceeding. He also challenges the order passed by the appellate authority dtd. 28/2/2014 and by the revisional authority dtd. 5/8/2014, by which his appeal and revision have been rejected.